Atul Chandra @ Charan Jena vs Republic Of India
2026 Latest Caselaw 678 Ori

Orissa High Court

Atul Chandra @ Charan Jena vs Republic Of India on 27 January, 2026

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        CRA No. 385 of 1993
Atul Chandra @ Charan Jena            .....                          Appellant
                                                    Mr. B. Dasparida, Advocate
                                         on behalf of Mr. D. P. Dhal, Advocate
                                  -versus-
Republic of India                    .....                         Respondent
                                                  Mr. Sarthak Nayak, Retainer
                                               Counsel-cum-Special PP (CBI)
                             CRA No. 386 of 1993
Baidhar Mishra                     .....                            Appellant
                                                    Mr. B. Dasparida, Advocate
                                         on behalf of Mr. D. P. Dhal, Advocate
                                  -versus-
Republic of India                  ......                          Respondent
                                                  Mr. Sarthak Nayak, Retainer
                                               Counsel-cum-Special PP (CBI)
                             CRA No. 21 of 1994
Kamalakanta Mahunta                .....                            Appellant
                                         Mr. Bansidhar Baug, Senior Advocate
                                  -versus-
Republic of India                  ......                          Respondent
                                                  Mr. Sarthak Nayak, Retainer
                                               Counsel-cum-Special PP (CBI)
            CORAM:
                  HON'BLE MISS JUSTICE SAVITRI RATHO
                                ORDER

27.01.2026 Order No. (Through hybrid Mode)

17.

1. As the co-accused persons Ganesh Prasad Nayak appellant in Criminal Appeal No. 383 of 1993 and Sk. Mirazuddin Mahammad appellant in Criminal Appeal No.384 of 1993 and Basudev Baliarsingh appellant in CRA No. 28 of 1994 have died, their appeals have abated.

2. Heard Mr. Bansidhar Baug, learned Senior counsel along with

Mr. G.R. Sahoo, learned counsel in Criminal Appeal No. 21 of 1994, Mr. B. Dasparida, learned counsel for the appellant Atul Chandra Jena @ Atul Charan Jena in Criminal Appeal No.385 of 1993 and the appellant Baidhar Mishra in Criminal Appeal No.386 of 1993 and Mr. Sarthak Nayak, learned Special Public Prosecutor-cum- Retainer Counsel (CBI) in all the three appeals.

3. Mr. Sarthak Nayak, learned Special Public Prosecutor-cum- Retainer Counsel (CBI) submits that he shall file appearance memo on behalf of respondent-CBI in course of the day in all the three appeals.

4. Hearing is concluded.

5. Judgment is reserved.

(Savitri Ratho) Judge Subhalaxmi

Signed by: SUBHALAXMI PRIYADARSHANI

Location: Orissa High Court, Cuttack Date: 29-Jan-2026 19:53:32